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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(1) in The Orissa Luxury Tax Rules, 1995

(1)When an appeal is admitted under Rule 37, the Tribunal shall forthwith serve notice in Form XXI on the respondent for filing memorandum of cross-objection, if any within sixty days of the date of receipt of the notice by the respondent.